ORIENTAL INSURANCE CO LTD Vs. ARUN DUTTA

JUDGEMENT

(1.) Heard Mr S.Dutta, learned counsel for the appellant. Also heard Mr T.J. Mahanta, learned counsel for the respondent.

(2.) This appeal is directed against the impugned award dated 28.2.97 passed by the Member, Motor Accident Claims Tribunal, North Lakhimpur in MACT Case No. 597 94 awarding an amount of Rs.12,000/- against the claim of Rs. 1,80,000/- made by the claimant who suffered a fractured leg due to the sudden application of the break of the vehicle by the driver while the claimant was travelling in the night super bus from Tezpur to Lakhimpur.

(3.) I have perused the award so passed by the learned Member of the Tribunal. On careful examination of the impugned award, it appears that the Tribunal has properly appreciated the evidences as well as considered the materials available con record and after hearing the learned counsel for the parties, passed the award of Rs. 12,000/- inclusive of interim relief, if any, with interest @ 12% from the date of claim till the deposit of the said amount in favour of the claim made by the appellant.